GULSHAN JAIN Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This revision petition is directed against the order dated 05.07.2011 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission'). By this order, the State Commission dismissed the appeal of the petitioner against the order dated 13.09.2010 of the District Consumer Disputes Redressal Forum, Gurgaon (in short, the District Forum'). By the said order, the District Forum had partly allowed the complaint of the petitioner and directed payment of Rs. 80,000/- along with interest @ 9% per annum, Rs. 5000/- towards compensation for harassment and Rs. 5000/- towards cost.

(2.) I have heard the petitioner Mr. Gulshan Jain whose main point was that the appeal filed by him before the State Commission was not delayed. It is instructive to reproduce the relevant parts of the order of the State Commission:

(3.) The order of the State Commission itself clarifies how the appeal was delayed. It also gives the background of the case and the past antecedents and conduct of the petitioner.